Section 26 in Uttaranchal Service of Junior Engineers (Group 'C') Minor-Irrigation (Irrigation Department) Rules, 2003
26. Relaxation from the conditions of Service.
- Where the State Government is satisfied that the operation of any rule, regulating the condition of Service of person appointed to the Service causes undue hardship in any particular case, it may in consultation with the Commission notwithstanding anything contained in the rules applicable to the case, by order dispense with or relax the requirement of that rule, to such extent and subject to such conditions, as it may consider necessary for dealing with the case, in a just and equitable manner:Provided that where a rule has been framed in consultation with the Commission that Commission shall be consulted before the requirement of the rules are dispensed with or relaxed.
